Section 270A of the Income Tax Act

Income-tax Act, 2025: s.439

Section 270A of the Income-tax Act, 1961 corresponds to section 439 (Penalty for under-reporting and misreporting of income) of the Income-tax Act, 2025.

Read section 439 of the 2025 Act

Correspondence checked against the ICAI tabular mapping of the two Acts and the BharatTax.co section commentary.

The decision most relied on for Section 270A is CIT v. Manjunatha Cotton & Ginning Factory (359 ITR 565), cited in 2,590 of the 4,156 judgments on BharatTax that turn on this section.

Leading authorities on Section 270A

CIT v. Manjunatha Cotton & Ginning Factory
359 ITR 565 · 2013 · High Court
2,590
citing judgments

A penalty notice issued under section 274 read with section 271(1)(c) is invalid if it fails to specify whether the penalty proceedings are initiated for concealment of income or for furnishing inaccurate particulars of income. This non-specification vitiates the penalty proceedings.

CIT v. Reliance Petroproducts Pvt. Ltd.
322 ITR 158 · 2010 · Supreme Court
2,228
citing judgments

Penalty under Section 271(1)(c) for furnishing inaccurate particulars or concealment of income is not automatically leviable if the assessee has made a full disclosure of all particulars and the addition or disallowance arises from a difference of opinion.

CIT v. SSA’s Emerald Meadows
73 Taxmann.com 241 · 2016 · High Court
791
citing judgments

A penalty notice under section 271(1)(c) read with section 274 of the Income Tax Act is invalid if it fails to specify whether the penalty is for concealment of income or for furnishing incorrect particulars of income.

Mr. Mohd. Farhan A. Shaikh v. ACIT
434 ITR 1 · 2021 · High Court
672
citing judgments

A penalty notice issued under section 274 read with section 271(1)(c) is invalid if it fails to specify the exact charge by not striking off the irrelevant limb (concealment of income or furnishing inaccurate particulars of income). Such an omnibus or vague notice renders the penalty proceedings bad in law, and any penalty imposed on its basis is liable to be quashed.

Dilip N. Shroff v. JCIT
291 ITR 519 · 2007 · Supreme Court
565
citing judgments

A penalty notice issued under Section 271(1)(c) is invalid if the Assessing Officer fails to strike out the inapplicable limb (concealment or furnishing inaccurate particulars) from the standard proforma, indicating non-application of mind. The initial burden of proving concealment or inaccurate particulars rests on the Revenue.

CIT v. Vinay Cements Ltd.
213 CTR 268 · 2007 · Supreme Court
422
citing judgments

Employees' contributions to provident fund and ESI are allowable as a deduction under Section 36(1)(va) read with Section 2(24)(x) if deposited by the assessee before the due date for filing the income tax return.

CIT v. Virgo Marketing (P) Ltd.
171 Taxmann 156 · 2008 · High Court
384
citing judgments

The assessment order must clearly specify the reason for initiating penalty proceedings under Section 271(1)(c) and explicitly state whether it is for concealment of income or furnishing inaccurate particulars. Failure to identify the specific limb under which penalty is initiated renders the penalty unsustainable.

DIT v. Morgan Stanley & Co.
292 ITR 416 · 2007 · Supreme Court
360
citing judgments

A Permanent Establishment (PE) signifies a foreign enterprise's virtual projection into another country, with a fixed place PE existing where an MNE's business is wholly or partly carried on. A dependent agent PE requires the agent to act as such and/or have the authority to conclude contracts for the foreign enterprise under DTAA provisions.

CIT v. Zoom Communication (P) Ltd.
327 ITR 510 · 2010 · High Court
330
citing judgments

Penalty under section 271(1)(c) is not leviable for legally unsustainable claims if the assessee provides a substantiated, bona fide explanation without concealing facts or giving incorrect information. However, penalty is attracted if a claim is baseless, legally incorrect, and the explanation lacks bona fides.

DIT v. New Skies Satellite BV
382 ITR 114 · 2016 · High Court
325
citing judgments

An amendment to the Income Tax Act, such as the Finance Act, 2012 amendment to Section 9(1)(vi) defining royalty, does not automatically override or alter the definition of 'royalty' as provided in a Double Taxation Avoidance Agreement (DTAA) unless the DTAA itself is bilaterally amended. The definition of royalty in a DTAA remains unaffected by unilateral changes to domestic law.

Judgments on Section 270A

Manna Mukesh Thakar, Ahmedabad vs. The ITO, Ward-3(1)(2), Ahmedabad

The appeal of the assessee is treated as allowed for statistical purposes

ITA 2088/AHD/2025[2017-18]Status: DisposedITAT Ahmedabad13 May 2026AY 2017-18

Bench: Shri Sanjay Garg & Smt. Annapurna Guptaआयकर अपील सं /Ita No.2088/Ahd/2025 िनधा"रण वष" /Assessment Year : 2017-18 Manna Mukesh Thakar Ito D-1004, Gala Area, Nr. Sobo बनाम/ Ward-3(1)(2), V/S. Center, South Bopal, Ahmedabad Ahmedabad-380058 "थायी लेखा सं./Pan: Afnpt0367D (अपीलाथ"/ Appellant) ("" यथ"/ Respondent) Assessee By : Shri Parin Shah, Ar Revenue By : Shri Rohit Aasudani, Sr. Dr सुनवाई की तारीख/Date Of Hearing : 20/04/2026 घोषणा की तारीख /Date Of Pronouncement: 13/05/2026 आदेश/O R D E R Per Sanjay Garg: The Present Appeal Has Been Preferred By The Assessee Against The Order Of The Learned Commissioner Of Income Tax (Appeals), National Faceless Appeal Centre (Nfac), Delhi [Hereinafter Referred To As ‘Cit(A)’] Dated 26/11/2024 Passed U/S. 250 Of The Income Tax Act, 1961 (Hereinafter Referred To As ‘The Act’) For The Assessment Year (Ay) 2017-2018. 2. The Assessee Has Raised The Following Grounds Of Appeal: “1. The Order Passed By Lower Authorities Is Bad In Law & Required To Be Quashed. 2. Ld. Nfac Erred In Law & On Facts In Confirming Addition Of Rs.63,33,987/- By Invoking Section 69A Of The Act. 3. Ld. Nfac Erred In Law & On Facts In Confirming Action Of Ao In Invoking Section 115Bbe Of The Act. 4. Charging Of Interest U/S 234A, 234B, 234C Are Unjustified. Manna Mukesh Thakar Vs. Ito Asst.Year 2017-18 2 5. Initiation Of Penalty U/S 270A Of The Act Is Unjustified.” 3. The Appeal Is Time-Barred By 279 Days. A Separate Application For Condonation Of Delay Has Been Filed.

For Appellant: Shri Parin Shah, ARFor Respondent: Shri Rohit Aasudani, Sr. DR
Section 115BSection 144Section 234ASection 250Section 270ASection 69A